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Karnataka High Court: State Has to Pay Compensation if Money Belonging to Citizen is Retained - (31 May 2024)

LAND ACQUISITION

Kar. HC has held that if money belonging to a citizen in his property is retained by State entities falling under Article 12, that amounts to temporary acquisition of property for which compensation has to be paid going by Article 300A jurisprudence as developed by the Apex Court.

Tags : KARNATAKA HIGH COURT   COMPENSATION   ACQUISITION OF PROPERTY  

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